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State of Kerala - Section

Section 82 in The Kerala Agricultural Income Tax Act, 1991

82. False statement in declaration.

- If a person makes a statement in any verification under this Act or under any rule made there under, or delivers any account of statement which is false and which he either knows or believes to be false or does not believe to be true, he shall be punishable with imprisonment for a term which may extent to six months or with fine.